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[Cites 0, Cited by 2] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(2) in The West Bengal Panchayat Elections Act, 2003

(2)When filing a petition under sub-section (1), the petitioner shall deposit in court, as security for the costs likely to be incurred, -
(a)five hundred rupees, where the petition is filed before the Civil Judge,
(b)one thousand rupees, where the petition is filed before the District Judge.